VISHNU MAHADEO SARAWALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Taken up for disposal.

(2.) The Petitioner, working as a head of the school of the Respondent - Management, is placed under suspension. He has challenged the order of suspension and has sought a direction to permit him to resume the duties.

(3.) The Petitioner joined the services of Respondent No.1 - Management in the year 1991 as an Assistant Teacher in the Respondent No.5 - school. A Resolution was passed by the Respondent No.4 - Management in the year 2021 to permit the Petitioner to be a signing authority for the post of headmaster after the death of the earlier head of the school. Thereafter, the Petitioner came to be promoted as head of the school on a regular basis on 11/6/2021.